Section 135(136) in The Railway Protection Force Rules, 1987
136.1A member of the Force shall be deemed to have been placed under suspensionby an order of the competent authority :-(a)with effect from the date of his detention, if he is detained in custody, whetheron a criminal charge or otherwise, for a period exceeding forty-eight hours; or(b)with effect from the date of his conviction, if in the event of a conviction foran offence he is sentenced to a term of imprisonment exceeding forty-eighthours and is not dismissed or removed or compulsory retired from serviceunder rule 162 consequent to such conviction.Explanation :- The period or forty-eight hours referred to in clause (b), shall becomputed from the commencement of the imprisonment after the conviction.
